Section 5(2) in The West Bengal Board Of Secondary Education Act, 1963.
(2)No deduction on account of any holiday allowed under sub-section (1) shall be made from the wages of any person employed in a shop or an establishment and even if such person is employed on the basis of no work', 'no pay', he shall be paid for such holiday the wages which he would have been entitled to had he not been allowed the holiday.
